DARSHNA Vs. STATE OF DELHI & ANR

JUDGEMENT

(1.) CM No. 15623/2014 (for exemption)

(2.) Vide order dated 12.08.2014 passed in W.P.(C) No. 5103/2013, i.e., the petition filed by the petitioner herein, this Court directed the BDO (North-West) to dispose of the petitioner's representation dated 10.08.2013 after giving opportunity to the petitioner. It was further directed that the interim protection granted by this Court vide its order dated 14.08.2013 shall remain in force for fifteen days after communication of the decision to be taken by the aforesaid BDO to the petitioner with liberty to the petitioner to approach the appropriate Forum as per law, if aggrieved.

(3.) The Block Development Officer/respondent No.2 while passing the impugned order dated 08.09.2014, recorded as under:-